Gujarat High Court
Gajabsinh Abhesinh Paramar vs The State Of Gujarat & 3 on 9 September, 2015
Author: Sonia Gokani
Bench: Sonia Gokani
C/SCA/14501/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 14501 of 2015
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GAJABSINH ABHESINH PARAMAR....Petitioner(s)
Versus
THE STATE OF GUJARAT & 3....Respondent(s)
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Appearance:
MR DEVDIP BRAHMBHATT, ADVOCATE for the Petitioner(s) No. 1
Mr.Harsheel Shukla, AGP for the Respondent(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 09/09/2015
ORAL ORDER
The petitioner who is retired from service on 31st January, 2003 has approached this Court seeking benefit of selection grade with effect from 25.11.1983.
He has sought to rely upon the decision of this Court rendered in case of Kandoi Chimanlal Brijlal and Others Vs. State of Gujarat and others reported in 2013 (1) GLH 766.
Mr.Devdeep Brahmbhatt, learned advocate appearing for the petitioner submits that since the cause is survived every month as decision of this Court has not been followed. He needed to approach this Court. However, he will not insist on interest if Page 1 of 2 HC-NIC Page 1 of 2 Created On Thu Sep 10 02:20:05 IST 2015 C/SCA/14501/2015 ORDER otherwise not permissible under the law.
Notice for final disposal returnable on 1st October, 2015. Mr.Harsheel Shukla, learned AGP waives service of notice for and on behalf of the respondent No.1-State.
Rest of the respondents direct service is permitted.
(MS SONIA GOKANI, J.) BINA Page 2 of 2 HC-NIC Page 2 of 2 Created On Thu Sep 10 02:20:05 IST 2015